Section 18 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
18. Quorum of Governing Body.
(1)No business shall be transacted at a meeting of the Governing Body unless at least eight members are present.(2)If on the date and time appointed for holding a meeting the quorum is not present,the meeting shall stand adjourned and the Governing Body shall meet again on a date, time and place fixed by the Chairperson, and if on the adjourned date and time also the quorum is not complete, the meeting shall be held if at least one-third of the total number of members are present:Provided that at least seven clear days notice is given to the members present and to each member who is not present at the meeting on the same or following day by registered post or by special messenger, as the case may require.
